Section 16(2) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:-(i)the form of declaration under section 6 ;(ii)the time within which and the manner in which the credit agency should send a copy of the instrument referred to in section 9;(iii)prescribing the officer for purposes of section 12.
